19. Report and returns .- [(1) The Board shall submit to the Central Government and such other authority, as may be prescribed, an annual report on its activities and the working of this Act for the preceding year; and a copy of every such report shall, as soon as may be after it is received by the Central Government, be laid before each House of Parliament.]
(2)The Board shall prepare and submit such other returns relating to the coir industry as may be required by that Government from time to time.
